Andhra Pradesh High Court - Amravati
Pandula Devid Harsan vs The State Of Andhra Pradesh on 18 February, 2026
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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
WEDNESDAY, THE EIGHTEENTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY SIX
:PRESENT:
THE HONOURABLE DR JUSTICE Y. LAKSHMANA RAO
CRIMINAL PETITION NO: 8010 OF 2023
Between:
1. Pandula Devid Harsan, S/o Peter, Aged about 55yrs .
2. Pandula Jyothi, W/o David Harson, Aged about 50yrs
3. Pandula George Bush, S/o David Harson, Aged about 30yrs
4. Pandula Kranthi Kumar, S/o David Harson, Aged about 28yrs
5. Pandula John David, S/o Peter, Aged about 40yrs
6. Pandula Krupamma, W/o John David, Aged about 35yrs
All are residents of Mundalmur village & Mandal, Prakasam District
...Petitioners/Accused Nos.2 to 7
AND
1. The State of Andhra Pradesh, Rep by Publis Prosecutor High Court of
Andhra Pradesh at Amaravati.
...Respondent/Complainant
2. Thatapudi Shanta Kumar, S/o Thatapudi Yesu Dasu R/o Mundlamuru
village and mandal Prakasam district
...Respondent/DefactoComplainant
Petition under Section 482 of Cr.P.C. is filed praying that in the
circumstances stated in the memorandum of grounds filed in support of the
Criminal Petition, the High Court may be pleased to quash the proceedings in
C.C.No.737/2022 on the file of the Judicial I Class Magistrate, Darsi,
Prakasam District to the extent of petitioners concerned in the interest of
justice.
J
lA NO: 1 OF 2023
Petition under Section 482 of Cr.P.C. is filed praying that in the
circumstances stated in the memorandum of grounds filed in support of the
petition, the High Court may be pleased to grant stay all further proceedings
including appearance of the petitioners in C.C.No.737/2022 on the file of the
Judicial I Class Magistrate, Darsi, Prakasam District, pending disposal of
CRLP No. 8010 of 2023, on the file of the High Court.
The petition coming on for hearing, upon perusing the petition and
memorandum of grounds filed herein and the High Court order dated
13.10.2023 made herein and upon hearing the arguments of Sri P Nagendra
Reddy, Advocate for the Petitioners and of Public Prosecutor for the
respondent No.1 and of Sri I. Koti Reddy, Advocate for the Respondent No.2-,
the Court made the following
ORDER:
Heard the learned counsel for the petitioners. At the request of the learned counsel for the 2"'* respondent, list orl 05.03.2026, as a last chance.
Interim order granted earlier on 13.10.2023 is extended until the next date of hearing.
SD/-A.VIJAYA BABU DEPUTY REGISTRAR //TRUE COPY// SECTION OFFICER To,
1. The Judicial Magistrate of First Class, Darsi, Prakasam District.
2. One CC to Sri P Nagendra Reddy, Advocate [OPUC]
3. Two CCs to Public Prosecutor (AP) High Court of Andhra Pradesh [OUT]
4. One spare copy AJ HIGH COURT PR YLR,J DATED:18.02.2026 LIST ON 05.03.2026, AS A LAST CHANCE ORDER CRLP.No.801 Oof 2023 INTERIM ORDER EXTENDED